Section 85 in The Maharashtra Universities Act, 1994
85. Local managing or advisory committee of an affiliated college.
(1)There shall be a separate local managing committee for every affiliated college or institution, consisting of the following members:-(a)president or chairman of the management [or his nominee] [These words were inserted by Maharashtra 55 of 2000, section 50(a)(i).] Chairman;(b)secretary of the management or his nominee;(c)three local members representing different fields of the area, nominated by the management;(d)three teachers, elected by the teachers of the college or institution;(e)one non-teaching employee, elected by the non-teaching employees of the college or institution;(f)Principal [as] [This word was inserted by Maharashtra 55 of 2000, section 50(a)(ii).] Member-Secretary.(g)[ one representative of the management.] [This clause was added by Maharashtra 55 of 2000, section 50(a)(iii).](2)For a college or institution managed and maintained by the Government or local authority, the local advisory committee shall consist of the following members(i)Joint Director or Deputy Director designated by the Director of Higher Education or Director of Technical Education or the Director of Medical Education and Research or, as the case may be, the Director of Social Welfare as the nature of the college or institution may require;(ii)three persons representing different fields or activities, nominated by the Director concerned;(iii)three teachers, elected by the teachers of the college or institution;(iv)one non-teaching employee, elected by the non-teaching employees of the college or institution;(v)Principal Member-Secretary.(3)The local managing or advisory committee shall meet at least twice a year.(4)Members elected or nominated shall have a term of five years. [if any vacancy occurs in the office of such member, the vacancy shall be filled within three months and the member so appointed shall hold office for the residual term for which the earlier member would have held the office if the vacancy had not occurred.] [These words were added by Maharashtra 55 of 2000, section 50(b).](5)The powers and duties of the local managing or advisory committee shall be to,-(a)prepare the budget and financial statements;(b)recommend to the management the creation of the teaching and other posts;(c)determine the programme of instruction and internal evaluation and to discuss the progress of studies in the college;(d)make recommendations to the management for the improvement of the standard of teaching in the college;(e)formulate proposals of new expenditure not provided for in the college budget;(f)advise the principal regarding the intake capacity of various classes, preparation of time-tables, distribution of the available teaching workload and such other matters relating to the internal management of the college and discipline of the college students as may be referred to it by the principal, from time to time;(g)consider and make recommendations on the inspection report, if any;(h)consider and make recommendations on the report of the local inquiry committee, if any;(i)prepare the annual report on the work done by committee for the year ending on the 30th June and submit the same to the management, the Management Council of the university and to the concerned Director;(j)perform such other duties and exercise such other powers as may be entrusted by the management and the university.
